K. OBUL REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since these cases are interrelated, though these matters appear under the caption 'admission', with the consent of all the learned Advocates, this Court deems it appropriate to dispose of these cases by way of this common order.

(2.) In Writ Petition No.23144 of 2020, the petitioners are assailing the alleged inaction on the part of the 2nd respondent/Revenue Divisional Officer, Jammalamadugu, YSR Kadapa District in giving effect to the order, dtd. 5/8/2015, passed by the Special Tribunal under the provisions of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982-cum-the Court of the Principal District Judge, Kadapa in L.G.O.P.No.184 of 2013, dtd. 5/8/2015.

(3.) In C.R.P.No.798 of 2020 filed under Article 227 of the Constitution of India, the petitioners are challenging the order, dtd. 12/12/2019 in I.A.No.2842 of 2018 in L.G.O.P.No.184 of 2013 on the file of the learned Principal District Judge, Kadapacum-Special Tribunal under the Provisions of the Andhra Pradesh Land Grabbing (Prohibition) Act, 1982.